Andhra Pradesh Co-operative Societies (Amendment) Amending Act, 1991*
| [Andhra Pradesh Act No. 16 of 1991] | [29th September, 1991] |
An Act to Amend the Andhra Pradesh Co-operative Societies (Amendment) Act, 1990
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-second Year of the Republic of India as follows:-
* Received the assent of the Governor on the 29-09-1991. For statement of object and reasons please see the Andhra Pradesh Gazette, Part IV-A, Extraordinary, dated 10-09-1991 at Pages 3 and 4.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Co-operative Societies (Amendment) Amending Act, 1991.
(2) It shall be deemed to have come into force on the 5th June, 1991.
2. Amendment of section 4.- In the Andhra Pradesh Co-operative Societies (Amendment) Act, 1990 (Act 13 of 1990), in section 4, in sub-section (2), in the proviso for the words "one year", the words "one year and nine months" shall be substituted.
3. Repeal of Ordinance B of 1991.- The Andhra Pradesh Co-operative Societies (Amendment) Amending Ordinance, 1991 is hereby repealed.